Section 9(ii) in THE KARNATAKA GOOD SAMARITAN AND MEDICAL PROFESSIONAL (PROTECTION AND REGULATION DURING EMERGENCY SITUATIONS) ACT, 2016
(ii)Where such Good Samaritan is required by the officer conducting the investigation to visit the police station, the reasons for the same shall be recorded by such officer in writing, and any contravention of this sub-section by such officer shall invite the grievance redressal process as prescribed in accordance with the proviso to sub-section (2) of section 4 of this Act; and
